MRUTUNJAYA NYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Shri. T.K. Mandal learned Counsel for the Petitioner and Mr. B.K. Mahanti, learned Advocate General for the Respondents.

(2.) This writ petition has been filed by the Petitioner as a Public Interest Litigation alleging himself to be a member of Scheduled Caste. He claims to possess the Law Degree and is eligible to appear in the examination scheduled to be held from 20th July, 2008 for Orissa Superior Judicial Service ( Senior Branch) for which The Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 have been published in the Official Gazette by notification dated 17th August, 2007.

(3.) The only grievance raised by the Petitioner is that in view of the provisions contained in Articles 15 and 16 of the Constitution some relaxation of marks should have been granted to the candidates belonging to reserved categories, as had been done on earlier occasions. Therefore, this Court should issue a direction to grant relaxation of marks at least to the extent of 5% for qualifying in the said examination.